VARUN Vs. STATE

JUDGEMENT

(1.) These appeals are filed by the appellants - accused Nos.1 and 2 for setting aside the judgment of conviction and order of sentence passed by the II Additional Sessions Judge, Kalaburagi in Special Case (POCSO) No.1/2018 dtd. 14/3/2019.

(2.) Heard the learned counsel for the appellants and the learned Addl. SPP. for the respondent - State.

(3.) The ranks of the parties before the Trial Court is referred for the sake of convenience.